RAJ KARAN Vs. DISTRICT INSPECTOR OF SCHOOLS, GORAKHPUR

JUDGEMENT

(1.) Heard learned Counsel for the parties. The petitioner as well as respondent No. 4 joined as Class IV employees in the same Intermediate College namely Pratap Narayan Singh Janta Inter College, Barhi Sonwasta, Gorakhpur on one and the same date by way of direct recruitment, i.e., 12.4.2006.

(2.) According to the petitioner, he being senior in age was entitled to be treated senior to respondent No. 4. The date of birth of the petitioner is 10.9.1973, while that of respondent No. 4 is 23rd June, 1978. It is not disputed that a vacancy on the post of Clerk has been caused in the institution which as per the regulations is required to be filled by way of promotion from Class IV employees working in the same institution, satisfying the minimum requirement.

(3.) Under the order impugned dated 7.7.2011, passed by the District Inspector of Schools, respondent No. 4 has been directed to be promoted on the basis of recommendation of the Committee of Management, dated 18.4.2011.